Section 10 in The Organic Agricultural Produce Grading and Marking Rules, 2009
10. Annual Reports by Authorised Inspection and Certification Agencies.
(1)The Authorised Inspection and Certification Agency shall submit an annual report containing the turnover, financial, staff, number of projects certified, under certificate on and products exported in terms of quantity and value to the Agricultural Marketing Adviser.(2)The annual report shall contain an updated report on recent developments in the Inspection and Certification Agency's Process, such as, the number of licensed operators certified, under conversion, geographical area of operation and charges in personnel, and a compliance report in which compliance with imposed conditions are reported, supported by documentary evidence and the report shall also mention any irregularities or infringements found with the licensed operators related to the application of the standards.(3)Depending upon whether the Authorised Inspection and Certification Agency has complied with conditions imposed by the Agricultural Marketing Adviser, and the extent and nature of changes made in the authorised inspection and certification agency's process, the Agricultural Marketing Adviser may take any of the following courses of action, namely:-(a)Renew the Authorisation period if the period has expired;(b)impose new conditions requiring corrective action according to an greed timetable;(c)impose any of the sanctions listed in rule 12.
